Section 14(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(2)If any dispute arises as to the apportionment of the compensation or any part thereof or as to the persons to whom the same or any part thereof is payable, the competent authority shall refer the dispute to the Court within the limits of whose jurisdiction the land or any part thereof is situated and the decision of the Court thereon shall be final.
